Section 43(1) in Shri Guru Ram Rai University Act, 2016
(1)The University shall establish a general fund to which the following amount shall be credited; namely:-(a)All fee charged by the University;(b)All sums received from any other source;(c)All contributions made by the Founder Society;(d)All contributions\donations made in this behalf by any other person or body, which are not prohibited by any law for the time being in force.
